Section 100 in The M.P. Cinemas (Regulation) Rules, 1972
100. Application for cinema licence.
- The application for a cinema licence shall be made to the licensing authority and shall contain a statement as to the nature and extent of the interest of the applicant in the cinema and shall also indicate the name or names of manager or managers nominated by the applicant as required by Rule 108 and also the names and addresses of the qualified electrician in charge of the electric installation and the name and address of the qualified operator of the cinematograph. The application shall be accompanied by the following documents :(1)A true copy of the "No objection certificate" issued under Rule 6.(2)A true copy of the building permission issued under Rule 91.(3)A certificate from an authorised architect or a qualified engineer and countersigned by the Executive Engineer/Sub- Divisional Officer concerned to the effect that the construction of the cinema is sound and in accordance with the requirements laid down in Chapter III and that all directions given or conditions specified by the Executive Engineer/Sub-Divisional Officer concerned have been complied with and that precautions against fire have been taken as laid down in Chapter V.(4)A certificate from the Electrical Inspector of the areas concerned to the effect that the electrical installation in the cinema is in order and has been inspected and passed by him and conforms to the requirements of the rules under Indian Electricity Act, 1910, and to the rules in Chapter IV and Rules 77, 78 (3), 80, 81, 82 and 85 in Chapter V and that all directions given or conditions specified by him have been complied with and that the electrical plant and the projection apparatus is in charge of qualified hands as required by Rule 72.(5)A certificate from a Medical Officer of Health to the effect that there is no objection from the health point of view for the grant of a licence and that the applicant has complied with all directions given in that respect.(6)A certificate from the authority concerned that telephone in working order has been duly installed in the cinema.(7)Nothing in sub-rules (5) and (6) shall apply to touring cinemas.(8)A certificate from any electric supply company or a licensed electrical contractor or from the Executive Engineer concerned that lighting conductors have been duly provided in the cinema building. Such certificate shall state the actual resistance to earth found by regular test in the case of such lighting contractors.
